Section 21(2) in Rajasthan Civil Services (Conduct) Rules, 1971
(2)No Government servant shall, except with the previous knowledge of the prescribed authority, acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift, or otherwise either in his own name or in the name of any member of his family:Provided that the previous sanction of the prescribed authority shall be obtained by the Government servant if any such transaction is -(i)with a person having official dealings with the Government servant; or(ii)otherwise than through a regular or reputed dealer.
